SHANTI BAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A.No.1950/2023, an application under Order 1 Rule 10 of CPC.

(2.) This application has been filed by Laxmi Naryan Dangi seeking his impleadment as respondent on the ground that he is in possession of the land in dispute for the last 40 years.

(3.) The application at this stage is not maintainable as he neither applied before the Trial court nor before the First Appellate Court for his impleadment.